FOOD CORPORATION OF INDIA Vs. RAMBABU

JUDGEMENT

(1.) THESE two appeals are filed against the common judgment, dated 07.06.2013 passed by the learned Single Judge in W.P.Nos.3967&20685 of 2010. The respondent is common in both the writ appeals.

(2.) BRIEFLY stated, the facts are that the respondent joined the service of the Food Corporation of India in the year 1971 as a Typist. He earned several promotions thereafter and in the year 1990, he was promoted as Assistant Grade -II. Against the name of the respondent, S.T was being shown indicating that he is a candidate belonging to S.T. He made several representations in this behalf stating that he never claimed the status of S.T. His request was acceded to vide proceedings dated 27.10.1999.

(3.) THROUGH order, dated 03.03.2000, the Corporation terminated the services of the respondent on the ground that he joined the service as Typist against a vacancy reserved for S.T. and that even according to him, he does not belong to that category. Challenging the order of termination, the respondent filed W.P.No.3967 of 2000. An interim order passed in that writ petition which enabled the respondent to continue in service till he attained the age of superannuation. After retirement from service, he submitted claim for the retirement benefits. Complaining that the retirement benefits are not extended to him, the respondent filed W.P.No.20685 of 2010.